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Garo Hills Autonomous District (Members' Salaries and Allowances (Tenth Amendment) Bill, 2001

Garo Hills Autonomous District (Members' Salaries and Allowances (Tenth Amendment) Bill, 2001

The Garo Hills Autonomous District (Members' Salaries and Allowances (Tenth Amendment) Bill, 2001

Published vide Notification No. GDC-L/8/87/Part 2/203, dated the 29th August, 2001

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Notification No. GDC-L/8/87/Part II/203, dated the 29th August, 2001. - In exercise of the powers conferred under the Sixth Schedule to the Constitution of India read with Rule 73 of the Assam and Meghalaya Autonomous Districts (Constitution of District Councils) Rules, 1951, as amended, the following Bill called the Garo Hills Autonomous District (Members' Salaries and Allowances) (Tenth Amendment) Bill, 2001 which is intended to be introduced in the next session of the Garo Hills District Council is published together with the Statement of Objects and Reasons with the prior approval of the Governor of Meghalaya under sub-rule (3) (a) of Rule 73 of the said Rules.

A Bill further to amend the Garo Hills Autonomous District (Members' Salaries and Allowances) Act, 1958.

Preamble. - Whereas it is expedient further to amend to the Garo Hills Autonomous District (Members' Salaries and Allowances) Act, 1958 (hereinafter referred to as the Principal Act) in the manner hereinafter appearing.

It is hereby enacted in the Fifty second Year of the Republic of India as follows:-

1. Short title and commencement. - (i) This Act be called the Garo Hills Autonomous District (Members' Salaries and Allowances) (Tenth Amendment) Act, 2001.

(ii) It shall come into force with immediate effect.

2. Amendment to Section 3 of the Principal Act. - In Section 3 of the principal Act, for the words "four thousand nine hundred" the words "ten thousand" shall be substituted.

3. Amendment to Section 4 of the Principal Act. - (i) In clause (i) of sub-section (1) of Section 4 of the principal Act, for the words "one thousand five hundred" the words "three thousand" shall be substituted.

(ii) In sub-section (2) of Section 4 of the principal Act, for the words "five hundred" the words "two thousand" shall be substituted.

(iii) In sub-section (3) of Section 4 of the principal Act, for the words "three hundred" the words or six hundred" shall be substituted.

4. Amendment of Section 7 of the principal Act. - For the Section 7 of the principal Act the following shall be substituted:-

'7. Travelling, Daily and Other Allowances. - Every Member shall be entitled to the following allowances at the following rates:-

(i) D.A. Rs. 160/- (Rupees one hundred sixty) only year diem for attending session of the District Council or for attending any meeting of any Committee constituted by the District Council or for performing any duty entrusted by the District Council within the Garo Hills Autonomous District:

Provided that the Members residing outside the radius of 8 Kilometres to Tura shall be entitled to draw Daily Allowance for two days prior and two days after the session if they actually arrive and stay at the Head Quarter and the Members residing within the radius of 8 Kilometres of Tura shall only be entitled to draw the Daily Allowance for the actual days they attend the session.

(ii) Daily Allowance to Rs. 320/-(Rupees three hundred and twenty) only per diem outside the District but within the State and Rs. 500/- (Rupees five hundred) only per diem outside the State of Meghalaya.

(iii) Mileage at the rate of Rs. 1.50p. (Rupee one and fifty paise) only per Kilometre without night halt and Rs. 2/- (Rupees two) only per Kilometres with night halt for journey by road:

Provided that a Member shall be entitled to mileage at the rate of Rs. 5/- (Rupees five) only per Kilometre with night halt and Rs.4/-(Rupees four) and per Kilometre without night halt for journey by own Car/Jeep".


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